The New India Assurance Co Ltd vs Mr Dhanjay Shankar Phadnis
2022 Latest Caselaw 11498 Bom

                                                                                3 -i- caf-3141-12.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                     CIVIL APPLICATION NO. 3141 OF 2012
                                                       IN
                                        FIRST APPEAL NO. 242 OF 2018

                   The New India Assurance Co. Ltd.                      ..Appellant/Applicant.

                                   v/s.

                   Mr. Dhananjay Shankar Phadnis
                   & Ors.                                                      ..Respondents

                   Ms.Ashwini Jadhav with Sandeep Jinsiwale for the Appellant.
                   Mr. Akshay Kulkarni i/b. Mr. A.M.Kulkarni for the Respondent Nos. 5A
                   to 5D.
                   Ms. Rui Danawala i/b. Umesh Mankapure for the Respondent Nos. 1 and
                   2.


                                                CORAM : ANUJA PRABHUDESSAI, J.

DATED : 11th NOVEMBER, 2022.

P.C.

1. Learned Counsel for the Appellant Insurance Company states that

the Insurance Company has deposited the entire compensation as per the

impugned judgment and Award.

2. In the light of the said statement, execution and implementation of

the impugned judgment and Award is stayed pending final hearing of the

appeal.

3. Application stands disposed of.

Digitally signed by PRASANNA P (ANUJA PRABHUDESSAI, J.) PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.11.14 17:37:54 +0530

P P SALGAONKAR 1 of 1